ASHOK KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner and the State counsel.

(2.) The petitioner seeks quashing of the order dtd. 18/10/2019 passed by the Secretary, Transport Department (Respondent No.2) whereby the petitioner's claim for promotion as District Transport Officer (Junior) has been rejected. The earlier rejection contained in the order dtd. 1/6/2018 passed by the State Transport Commissioner is also impugned in the instant proceedings.

(3.) The brief facts, which are not in dispute, are that the petitioner was working as Upper Division Clerk (for brevity 'UDC') and while he was under suspension, applications were invited from the desirous UDC in the Transport Department for being considered for promotion to the post of District Transport Officer (Junior). The advertisement is dtd. 10/9/2007 (Annexure-1).